NIKHAT AMIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner's grievance, inter alia, arises from the non-consideration of her candidature for the appointment to the post of Teacher Grade III Level II in Urdu, in the general (female) category meant for widows/divorcees. Pleaded case is that she has scored more marks than the joint cut-off meant for widow / divorcee category, as per the result declared by the Rajasthan Staff Selection Board/respondent no.4. Petitioner has applied for the post question in the divorcee category.

(2.) Succinct facts first, as pleaded in the petition:

(3.) I have heard the learned counsel of the parties in the backdrop of the facts as above.